Section 56 — Disposal, on conclusion of trial for forest-offence, of produce in respect of which it was committed.

When the trial of any forest-offence is concluded, any forest-produce in respect of which such offence has been committed shall, if it is the property of 1 [Government] or has been confiscated, be taken charge of by a Forest-officer, and, in any other case, may be disposed of in such manner as the Court may direct. STATE AMENDMENTS Maharashtra. Amendment of section 56 of Act 16 of 1927.-- In section 56 of the principal Act, for the word "forfeited" the word "confiscated" shall be substituted. [ Vide Maharashtra Act 21 of 2015, s. 7]. Jammu and Kashmir and Ladakh (UTs).-- Section 56.-- For the words "When the trial of", substitute the words, figures and letter, "Without prejudice to the provisions of section 52C, when the trial of". [ Vide the Jammu and Kashmir Reorganization (Adaptation of Central Laws) Order, 2020, notification No. S.O. 1123(E) dated (18-3-2020) Vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O.3774(E), dated (23-10-2020).]. Maharashtra.-- Amendment of section 56 of Act XVI of 1927.-- In section 56 of the principal Act,-- (a) for the word "confiscated" the word "forefeited" shall be substituted; (b) for the words "in any other case, may be disposed of” the words, figures and letters "in any other may, subject to section 61G, be disposed of” shall be substituted. [ Vide Maharashtra Act VII of 1985, s. 11].

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